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Rajasthan High Court - Jodhpur

Ghanshyam Mundra vs State & Ors on 1 September, 2017

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                    S.B. Criminal Writs No. 19 / 2015
Ghanshyam Mundra S/o Late Shri Gokal Ram Mundra, B/c Mundra
resident of House No. 50, Mahaveer Nagar, Outside 3rd Pole,
Mahamandir, Jodhpur (Raj.)
                                                           ----Petitioner
                                 Versus
1. State of Rajasthan through the Secretary, Home Department,
Government of Rajasthan, Secretariat, Jaipur (Raj.)
2. The Inspector General of Police, Jodhpur Range, Jodhpur.
3. The Commissioner of Police, Jodhpur Metopolitan Jodhpur.
4. The Station House Officer, Police Station, Mahamandir, Jodhpur.
5. Shri Arjun Ram, Assistant Sub Inspector Police Station,
Mahamandir, Jodhpur. (Investigating Officer)


                                                        ----Respondents
_____________________________________________________
For Petitioner(s)     :Mr. Kapil Purohit
For Respondent(s) :Mr. MS Panwar, PP
_____________________________________________________
     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 01/09/2017

1. Petitioner has preferred this criminal writ under Article 226 of the Constitution of India in relation to FIR No.247 dated 02.06.2015 of Police Station Mahamandir, Jodhpur under Sections 365/386 of IPC for providing Police protection and security to the petitioner and his family members.

2. Learned Public Prosecutor states that proper safety and protection of the present petitioner shall be ensured and final report has already been filed in the FIR No.247 of Police Station Mahamandir Jodhpur under Section 365/386 of IPC, for which the (2 of 2) [CRLW-19/2015] petitioner shall have all liberties in accordance with law.

3. In light of the statement made by the learned Public Prosecutor, the present criminal writ petition is allowed with the direction to the investigation authorities to grant appropriate safety in accordance with assurance given by learned Public Prosecutor, for the FR in FIR, the petitioner shall be at liberty to take appropriate recourse.

(DR. PUSHPENDRA SINGH BHATI)J. sudheer